AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 171 wordsBhaskar Raj Pradhan, J
The Criminal Revision Petition No.06/2024 is listed for hearing on 23.06.2026. The petitioner has also preferred Crl. M.C. No.09/2026 which came up before this Court on 08.06.2026. This matter has also been directed to be listed on 23.06.2026.
I.A. No. 03/2026 is an application filed by the respondent nos. 1 to 3 seeking early hearing and expeditious disposal of the Criminal Revision Petition.
The learned Senior Counsel for the respondent nos. 1 to 3 as well as the learned counsel for the respondent nos. 4 to 6 both submits that they do not desire to file any response to the Crl M.C. No. 09/2026 filed by the petitioner.
It is requested that all these matters can be heard on 23.06.2026 on which date the Criminal Revision Petition No.06/2024 and Criminal M.C. No.09/2026 are listed.
I.A. No. 03/2026 is allowed and disposed. Let parties be ready to be heard on that day.
List this matter on 23.06.2026 along with Crl. M.C. No.09/2026.